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Union Territory Of J&K And Anr vs Bashir Ahmad Mir
2026 Latest Caselaw 2015 J&K/2

Citation : 2026 Latest Caselaw 2015 J&K/2
Judgement Date : 6 April, 2026

[Cites 0, Cited by 0]

Jammu & Kashmir High Court - Srinagar Bench

Union Territory Of J&K And Anr vs Bashir Ahmad Mir on 6 April, 2026

Author: Rajnesh Oswal
Bench: Rajnesh Oswal
                                                                               Sr. No. 1

                               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                              AT SRINAGAR
                                        (THROGH VIRTUAL MODE)

              CJ Court
                                                      Case: LPA No. 47/2026
                                                      CM Nos. 1613-1614/2026

              Union Territory of J&K and anr.                          ..... Appellant/Petitioner(s)

                                         Through: Ms. Maha Majeed, Assisting counsel to
                                                  Mr. Mohsin S. Qadri, Sr. AAG.
                                    Vs

              Bashir Ahmad Mir.                                                 ..... Respondent(s)

                                         Through: Mr.

              CORAM: HON'BLE THE CHIEF JUSTICE
                     HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE.

                                                 ORDER

06.04.2026

01. This is an intra court appeal under Clause 12 of the Letters Patent against

the order dated March 24, 2025, vide which the learned Single Judge had

quashed the detention order bearing No. 34/DMB/PSA/2023 dated May 15,

2023, passed by the District Magistrate Baramulla, and directed the respondent-

Authorities to release the detenue forthwith, if not required in any other case(s).

02. Learned counsel for the appellants, as always, fairly submits, for, the

detention order was passed on May 15, 2023, nothing substantive survives in this

appeal, and, the same is rendered infructuous. Therefore, the appeal be disposed

of as such.

03. Ordered accordingly.

                                                    (RAJNESH OSWAL)            (ARUN PALLI)
                                                             JUDGE             CHIEF JUSTICE
              Jammu
              06.04.2026
              Sunita

 
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